MUSHTAQ ALIAS MUSTAK MOHAMMAD v. STATE OF HARYANA

IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH

……Respondent(s)

Decided on : 22.05.2026 Date of uploading: 22.05.2026 CORAM : HON'BLE MR.JUSTICE SUMEET GOEL

Present: Mr. Harish Rana and Ms. Nisha Rana, Advocates

for the petitioner (s). Mr. Gurmeet Singh, AAG, Haryana.

***** Sumeet Goel, J. (Oral): 1. Present petition has been filed under Section 483 of BNSS for grant

of regular bail to the petitioner in case bearing FIR No. 49 dated 03.07.2024,

registered under Sections 406, 420, 467, 468, 471, 120-B IPC (Sections 316(2),

318(4), 338, 336(3), 340(2), 61(1) of BNS-2023), (Section 201 IPC

corresponding to Section 238 BNS-2023 deleted later on and Section 204 IPC

corresponding to Section 241 BNS-2023 added later on), and Sections 66-C &

66-D of the Information Technology Act, 2000, at Police Station Cyber Crime,

District Panchkula.

2. Learned counsel appearing for the petitioner, after arguing for

sometime, seeks to withdraw the petition in hand, at this stage.

3. Ordered accordingly.

(SUMEET GOEL) May 22, 2026 JUDGE Naveen

Whether speaking/reasoned : Yes/No Whether Reportable : Yes/No